Section 11(1) in Assam Employees' State Insurance (Medical Benefit) Rules, 1958
(1)Out-patient treatment shall be provided at a State Insurance dispensary or in the manner indicated in Rule 4 and shall consist of all treatments, other than treatment involving the application of special skill or experience, and shall include-(i)such preventive treatment as vaccination and inoculation;(ii)ante-natal and post-natal treatment of insured workwoman;(iii)the free provision of all drugs and dressings that may be considered necessary; and(iv)provision of certificate free of cost, in respect of sickness, maternity, employment injury and death required under the Employees' State Insurance (General) Regulations, 1950 or under the directions or instructions issued from time to time by the Corporation.
